Section 8 in Jammu and Kashmir Registration of Births and Deaths Rules, 1975
8. Form of certificate under section 10(3)
-The certificate as to the cause of death required under sub-section (3) of section 10 shall be issued in Form No. 8 and the Registrar shall, after making necessary entries in the register of births and deaths forward all such certificates to the Chief Registrar or the officer specified by him in this behalf by the 10th of the month immediately following the month to which the certificate relate.
